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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Tamilnadu - Subsection

Section 14(4) in Tamil Nadu Panchayats (Elections) Rules, 1995

(4)The number of electors included in any part of the roll shall not ordinarily exceed one thousand five hundred and in case, where it exceeds one thousand five hundred, it shall be prepared in more than one part in a convenient manner in accordance with the directions issued by the State Election Commission, from time to time.